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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 4(3)(e) in The Arunachal Pradesh Fiscal Responsibility (and Budget Management) Act, 2006

(e)the Constitution of India provides that a State may borrow within the territory of India upon the security of its Consolidated Fund, within such limits as may from time to time be fixed by an Act of its Legislature. But no such Act has been passed by the State so far. However, the State Government will be very conservative in giving guarantee.